Sri Khagendra Chakma @ Khagen vs Central Bureau Of Investigation ...
2023 Latest Caselaw 989 Gua

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GAHC010017082017




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                  Case No. : Crl.A./95/2017

            SRI KHAGENDRA CHAKMA @ KHAGEN
            S/O DEVRAJ CHAKMA, R/O VILL. BAICHERRA, P.S.KATLICHERRA, DIST.
            HAILAKANDI, ASSAM.



            VERSUS

            CENTRAL BUREAU OF INVESTIGATION and ANR


            2:ANIL CH. DEB

             S/O LT. GURU PRASAD DEV
             R/O VILL. KATLICHERA
             P.S. KATLICHERA
             DIST. HAILAKANDI
             ASSAM
             PIN 78816

Advocate for the Petitioner   : MR.G GORLOSA

Advocate for the Respondent : MS. P DAS




             Linked Case : CRL.A(J)/50/2017

            RUPDHAN CHAKMA
                                                                             Page No.# 2/3

         VERSUS

         C. B. I.



         ------------
         Advocate for : AMICUS CURIAE
         Advocate for : appearing for C. B. I.



         Linked Case : Crl.A./245/2016

         MD JAMALUDDIN MAJUMDAR @ BUDUL MIAN
         S/O HAJI SARAAFAT ALI
         R/O VILL. KILLERBAK
         P.S. KATILCHERRA
         DIST. HAILAKANDI
         PIN 788161
         ASSAM.


         VERSUS

         THE C.B.I. and ANR
         REPRESENTED BY THE STANDING COUNSEL

         2:ANIL DEV
         S/O LT. GURU PRASAD DEV
          R/O RANGAPAR PART-I
          P.S. KATLICHERRA
          DIST. HAILAKANDI
          PIN 788161
         ASSAM.
          ------------
         Advocate for : MR.S ISLAM
         Advocate for : MR.P N CHOUDHURY appearing for THE C.B.I. and ANR



                               BEFORE
             HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                HONOURABLE MRS. JUSTICE MALASRI NANDI

                                           ORDER

14.03.2023 Page No.# 3/3

(M.Zothankhuma,J) None appears for the appellant in Crl.A.No.95/2017, Crl.A. No. 245/2016 and Crl.A.(J) No.50/2017.

Mr. P. Dutta submits that he has not received the copy of the paper book. The cause list reflects that paper book has been prepared in connection with Criminal Appeal No. 95/2017. As Criminal Appeal Nos. 95/2017, 245/2016, 266/2016 and 50/2017 pertain to the same impugned Judgment and Order, the paper book made in Criminal Appeal No. 95/2017 can be used in the other appeals. Accordingly, Registry to furnish copy of the paper book in Criminal Appeal No. 95/2017 to Mr. P. Dutta, learned counsel for the appellant in Criminal Appeal No. 266/2017, on payment of cost.

Mr. M. Haloi, learned Special Public Prosecutor, CBI shall also be furnished a copy of the paper book.

List the matter on 03.04.2023.

                                                    JUDGE              JUDGE



Comparing Assistant